NITIN KUMAR Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) APPELLANT misplaced his credit card on 25.10.2003. He came to know about the misplacement of the card only on 27.10.2003 and immediately lodged report with the respondent helpline. After a month he received statement of account and was shocked to notice that as many as five transactions have taken place between 10.40 a.m. to 11.50 a.m. on 27.10.2003, amounting to Rs. 13,529. He paid a sum of Rs. 5,000 to the representative of the respondent on 16.12.2003 towards full and final settlement. But the respondent did not issue certificate to that effect. Consequently he filed the instant complaint before the District Forum asking for refund of Rs. 5,000 with interest, cost and compensation.

(2.) VIDE impugned order dated 7.12.2007, the District Forum dismissed the complaint by observing that after examination of the flow of signatures on the photocopy of the transaction slip with other documents filed by the appellant, there is nothing to rule out that the appellant did not sign these transaction slips.

(3.) FEELING aggrieved the appellant has preferred this appeal.